RAJLAXMI CHANDRAWAT Vs. BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) THE main question involves in this petition is with regard to termination of probationer during the maximum period prescribed in the service Rules for probation, although in the appointment order the period was mentioned as one year and subsequent order has not been issued extending the period of probation.

(2.) FACTS of the case are that the petitioner was appointed on the post of Upper Division Teacher against a vacant post of Lecturer in the pay scale of Rs. 1400-40-1440-50-2340-60-2640 vide order dated 16-1-96. The order has been issued by the Secretary, Board of Secondary Education, Bhopal. She was posted in Government Model High School, Jaora run by the Board of Secondary Education. It is mentioned in the order that the said appointment is on probation for a period of one year. The petitioner in pursuance to the said order joined services on 1-3-96. She further submits that vide the letter dated 19-11-97 the Principal, Govt. Higher Secondary School, Jaora has mentioned that the working of the petitioner is general.

(3.) HOWEVER, vide impugned order (Anncxure P-12), dated 19-11- 1997 the services of the petitioner have been terminated as no longer required. No reason has been assigned in the order.